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Can You Un-Train an AI? The Right to Erasure and Generative AI Models
Authored By: Ludovica Corsello Trinity College Dublin I. IntroductionIn December…
Marriage Regimes in South Africa: Legal Implications and Considerations
Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa…
A Critical Analysis of Rehabilitative Maintenance in Divorce Cases in South Africa
Authored By: Hajra Nazeera Joosab University of Kwa Zulu Natal…
Artificial Intelligence and Contract Formation: Are AI-Generated Agreements Legally Binding?
Authored By: Barirah Shaikh Middlesex University Dubai IntroductionTraditionally, contract formation…
Can Crypto Assets Serve as Collateral? Rethinking Security through Control
Authored By: Đặng Nguyễn Đăng Khoa Ho Chi Minh City…
Can code be evidence? Proving the Reliability of Algorithmic Decision-Making in South African Courts
Authored By: LAYLA KAITLYN BUSSACK University of South Africa We…
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